WPMS/1694/2021
2021 Latest Caselaw 3308 UK

             Office Notes, reports,
             orders or proceedings
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      Date     or directions and                   COURT'S OR JUDGES'S ORDERS
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                                      WPMS No.1694 of 2021
                                      Hon'ble Sharad Kumar Sharma, J.

Mr. Birendra Singh Adhikari, Advocate for the petitioner.

Mr. Anil Dabral, Addl. C.S.C. for the State of Uttarakhand.

The grievance raised by the petitioners in the present writ petition is that the respondents were supposed to conduct an auction of the naturally fallen pine trees, in terms of Rule 18(d) of the Uttarakhand Forest Panchayat Rule, 2005. The Forest Panchayats, which are before this Court had submitted, that they have been consistently requesting respondent no.2, to conduct the auction of the aforesaid fallen pine trees, as per Rule 18(d) of the Rules of 2005, but the same has not been done so far. Hence, the writ petition.

An identical issue was agitated, at the behest of some of the other Forest Panchayats, which was disposed of by this Court by the judgment of 19.06.2020 rendered in Writ Petition No.909 of 2020 (M/S) Forest Panchayat, Rikholi vs. State of Uttarakhand & others and other connected writ petitions.

Hence, without expressing any opinion on the merits of the matter, this writ petition too would stand disposed of under the same terms of the judgment of 19.06.2020 and the respondents will take a call, on petitioners' claim for conducting an auction, within a period of four weeks from the date of production of certified copy of the order.

Subject to the above, the writ petition stands disposed of.

(Sharad Kumar Sharma, J.) 26.08.2021 Arti